N.S. NIRBHEY Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this petition, the petitioners have prayed for a writ of Mandamus for a direction to the respondents to grant them selection grade of Rs. 3700-5700 from the date it became due to the petitioners in accordance with the Policy decision. The petitioners have also prayed that while calculating 16 years service, the service rendered by the petitioners in different colleges be taken into account.

(2.) The stand taken by the respondents in the written statement is that service in the same College can only be considered for entitlement of the above-mentioned grade.

(3.) Mr. Malik, learned counsel appearing on behalf of the writ petitioners, submits that the point involved in this case is squarely covered by a judgment of this Court in Dr. Romila Jain v. The State of Haryana and others, 1995 3 SCT 53. He further submits that the decision in the case of Dr. Romila Jain was challenged by the respondents in LPA No. 636 of 1995 and the said LPA was dismissed by a Division Bench of this Court on 12th January, 1996. He further submits that even the SLP filed by State against the aforesaid decision dated 12th January, 1996 has been dismissed on 22nd November, 1996.